LAWS(KAR)-2013-12-445

SMT. SUNITHA NANDAKUMAR AND ORS. Vs. MANAGING DIRECTOR BMTC, UNITED INDIA INSURANCE CO. LTD. AND SRI. LAKSHMINARAYANA

Decided On December 12, 2013
Smt. Sunitha Nandakumar And Ors. Appellant
V/S
Managing Director Bmtc, United India Insurance Co. Ltd. And Sri. Lakshminarayana Respondents

JUDGEMENT

(1.) THIS appeal by the appellants -claimants is directed against the impugned judgment and award dated 26.09.2009 passed in MVC No. 4121/2007, by the XIX Additional Senior Civil Judge and MACT, Bangalore (SCCH -17), (hereinafter referred to as. 'Tribunal' for short), for enhancement of compensation, on the ground that, a sum of Rs. 11,00,000/ - awarded by the Tribunal under different heads with interest as against the claim of the appellants for a sum of Rs. 30,55,000/ -, on account of the death of the deceased Sri. Nandakumar, in the road traffic accident is inadequate. In brief, the facts of the case are:

(2.) IT is the further case of the appellants that, deceased was aged about 38 years, hale and healthy prior to the accident, working as Grade -I Officer at M/s. Indian Immunologicals Ltd., and drawing the salary of Rs. 18,000/ - per month and looking after the welfare of the family. Due to his untimely death, appellants have suffered financially, as they have lost their earning member, apart from mental shock and agony.

(3.) NOT being satisfied with the quantum of compensation awarded by the Tribunal, the appellants have presented this appeal for enhancement of compensation.